Madras High Court

Udayakumar vs Jayapradha on 9 February, 2021

                                                                         C.M.S.A.Nos.24 & 25 of 2019

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 09.02.2021

                                                    CORAM

                             THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                           C.M.S.A.Nos.24 & 25 of 2019

                      Udayakumar
                                                               ...Appellant in both C.M.S.As
                                                       Vs.

                      Jayapradha
                                                             ... Respondent in both C.M.S.As

Prayer in both C.M.S.As: Civil Miscellaneous Second Appeals filed under Section 28 of the Hindu Marriage Act r/w. Section 100 of C.P.C., against the order and decree dated 26.04.2019 passed by the Hon'ble Additional District Sessions Judge (Fast Track Court), Arni in C.M.A.Nos.17 & 22 of 2017, confirming the judgment and decree dated 27.06.2014 passed in H.M.O.P.Nos.19 & 75 of 2011.

In both C.M.S.As

For Appellant : Mr.P.Mohanraj

For Respondent : No appearance

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COMMONJUDGMENT

The order and decree dated 26.04.2019 passed in C.M.A.Nos.17 &

22 of 2017, confirming the judgment and decree dated 27.06.2014

passed in H.M.O.P.Nos.19 & 75 of 2011, is under challenge in the

present civil miscellaneous second appeals.

2. The substantial questions of law raised by the appellant reads as

under:

a. Does not the act of the wife in filing false

complaints against the husband and his parents under the

Domestic Violence Act amount to mental cruelty?

b. Whether the Courts below were correct in

directing restoration of conjugal rights and rejecting the

appellant's prayer for divorce when the respondent did not

adduce any evidence showing her readiness and

willingness to live with the appellant?

3. Peculiarly, the first question of law raised is that the respondent

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wife filed a false complaint against the husband under the Domestic

Violence Act. Mere filing of the petition against the husband, cannot be

construed as a cruelty and every spouse has got a right to exercise his/her

right. Therefore, mere filing of complaint would not constitute a ground

for divorce nor such question can be construed as an acceptable

substantial question of law for the purpose of entertaining the second

appeal. Both the questions of law are relatable to the facts and

circumstances and therefore, this Court is of the considered opinion that

the appellant has not raised an acceptable substantial question of law so

as to entertain the present second appeal under Section 100 of C.P.C.

4. The facts in nutshell are that the marriage between the petitioner

and the respondent was solemnized on 11.09.2008 as per the Hindu Rites

and Customs. The respondent and appellant started their matrimonial life

happily. A female child born from and out of the wedlock. On account of

certain allegation and counter allegation, the spouses left the matrimonial

home and living separately for the past about 12 years. The appellant

husband filed a petition seeking dissolution of marriage and the wife filed

a petition for restitution of the conjugal rights. The Trial Court

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adjudicated the issues and arrived a conclusion that the appellant

husband had failed to establish any of the allegations set out in the

petition for dissolution of marriage. Accordingly, the petition for divorce

was dismissed.

5. Perusal of the findings of the Trial Court reveals that the

appellant had not established the allegations set out in his petition and

accordingly, in order to pave way for the spouses to resume the

matrimonial home, the Trial Court dismissed the petition for divorce. The

appellant husband filed an appeal and the first Appellate Court also

adjudicated the facts as well as the evidences. The findings of the first

Appellate Court in paragraph No.5 reads as under:

“5) tprhuiz ePjpkd;wj;jpy; nky;KiwaPl;lhsuhdth; k/rh/1 Mf tprhuiz bra;ag;gl;Ls;shh;/ nky;KiwaPl;lhshpd; kidtpahd gpujh (v) b$agpujh vd;gth; v/k/rh/1 Mft[k;. gpujh (v) b$agpujhtpd; rnfhjuh; v/k/rh/2 Mft[k; tprhuhiz bra;ag;gl;Ls;sdh;/ tprhuiz ePjpkd;wj;jpy; kD. Ml;nrgid kD MfpaitfSld; jpUkz gj;jphpf;if. jpUkz g[ifg;glk; Mfpaitfs; jhf;fy; bra;ag;gl;oUe;jhYk;. mitfs; ,Ujug;gpYk; Mtz';fshf FwpaPL bra;ag;gltpy;iy/ nky;KiwaPl;lhsh;

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jug;gpy; vjph;kDjhuuhdth; jpUkzkhdJ Kjy; jd;id mrp';fKk;. mUtUg;g[khf ngrp bjhlh;e;J Jd;g[Wj;jp te;jjhft[k;. mof;fo jd;Dila bgw;nwhh; tPl;oy; vjph;kDjhuh; brd;WtpLthh; vd;Wk;. kDjhuhpd; bgw;nwhh; kw;Wk; vjph;kDjhuhpd; bgw;nwhh; ,UtUk; ,ize;J g";rhaj;J ngrpa[k; xU cld;ghL Vw;gltpy;iy vd;Wk; bjhptpj;J. mjdhy; vjph;kDjhuuhd jd;Dila kidtpa[ld; nrh;e;J thH rhj;jpaf;TWfs; ,y;iy vd;Wk; bjhptpj;J tpthfuj;J nfhhpajhft[k; Twpa[s;shh;/ Mdhy; tprhuiz ePjpkd;wj;jpy; rl;lg;gphpt[ 9 Restitution of Conjugal rights-d; fPH; kD jhf;fy; bra;j jpUkjp gpujh (v) b$agpujh vd;gth; nky;KiwaPl;lhsuhd jd;Dila fztUld; nrh;e;J thH tpUg;gg;gLtjhft[k;. nky;KiwaPl;lhsUf;Fk;. jdf;Fk; gpwe;j FHe;ijiaf; Tl nky;KiwaPl;lhsh; ,Jehs; tiu te;J ghh;f;ftpy;iy vd;Wk;. nky;KiwaPl;lhsUf;Fk;. ,e;j vjph;kDjhuUf;Fk; gpwe;j FHe;ijf;F ,Ujaj;jpy; gpur;rpid ,Ue;J te;J. mWit rpfpr;ir nkw;bfhs;sg;gl;lnghJ Tl nky;KiwaPl;lhsuhdth; me;j mWit rpfpr;irf;fhf ntz;o gz cjtpfs; bra;atpy;iy vd;Wk;. mJ kl;Lky;yhky; mWit rpfpr;ir ele;jnghJ Tl nky;KiwaPl;lhsh; FHe;ijia Tl te;J ghh;f;ftpy;iy vd;Wk; bjhptpj;Js;shh;/ mJkl;Lky;yhky; vjph;nky;KiwaPl;lhsuhd gpujh (v) b$agpujh vd;gth;

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jd;Dila fztuhd nky;KiwaPl;lhsUf;F bjhiyngrp K:ykhf bjhlh;g[ bfhz;lnghJ Tl mth; bjhiyngrp K:ykhf vjph;nky;KiwaPl;lhsUld; ngrf;Tl kWj;Jtpl;lhh; vd;Wk; bjhptpj;Js;shh;/ vjph;nky; KiwaPl;lhsh; nky;KiwaPl;lhsUld; bjhiyngrpapy; ngr Kaw;r;rpj;jnghJ vjph;nky; KiwaPl;lhsUld; jhd; ngrtpy;iy vd;W nky;KiwaPl;lhsUk; jd;Dil rhl;rpaj;jpd; nghJ tprhuiz ePjpkd;wj;jpy; xg;g[f;bfhz;Ls;shh;/ mJkl;Lky;yhky;

ve;jtpj epahakhd fhuzKk; ,d;wpa[k;.

nky;KiwaPl;lhsuhdth; vjph;kDjhuuhd jd;Dila kidtpia mtUila bgw;nwhh; tPl;ow;F mDg;gp itj;Js;shh; vd;Wk; bjhpa tUfpwJ/ nkYk; nky;KiwaPl;lhsuhdth; jdf;Fk;. vjph;kDjhuUf;Fk; gpwe;j FHe;ijia ngha; ghh;f;fhky; ,Ue;J te;Js;shh; vd;Wk; bjhpa tUfpwJ/ tprhuiz ePjpkd;wj;jpy; tprhuiz bra;ag;gl;Ls;s rhl;rpfspd; rhl;rpa';fis ghprPypf;ifapy; nky;KiwaPl;lhsuhdth; vjph;nky; KiwaPl;lhsuhd jd;Dila kidtp ntiyf;F brd;W rk;ghjpj;J tu ntz;Lbkd;Wk;. mJkl;Lky;yhky; nky;KiwaPl;lhsuhdth; jdpahf bjhHpy; Jt';f jd;Dila kidtpia bgw;nwhh; tPl;oypUe;J bjhif bgw;W tu ntz;Lk; vd;W vjph;ghh;j;J ,Ue;Js;shh; vd;Wk;. me;j bjhif fpilf;ftpy;iy vd;w Vkhw;wj;jpy; vjph;kDjhuh; ntiyf;F brd;W gzk;

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rk;ghjpj;J tu ntz;Lk; vd;W mtiu vjph;kDjhuh; tw;g[[Wj;jpa[s;shh; vd;Wk; jd;Dila jug;gpy; cs;s jtWfis nky;KiwaPl;lhsh; kiwg;gjw;fhf ntz;o jpUkzkhdJ Kjw;bfhz;nl vjph;kDjhuuhd jd;Dila kidtp jd;id mrp';fKk;. mUtUg;g[khf ngrp tUfpwhh; vd;Wk;. vjph;kDjhuh; mof;fo jd;Dila bgw;nwhh; tPl;ow;f;F brd;W tpLtij tHf;fkhf bfhz;Ls;shh; vd;Wk;. bghpnahh;fs; cjtpa[ld; rkhjhdk; ngrpa[k;. mjw;F vjph;kDjhuUk;. mtUila FLk;gKk; fl;Lg;gltpy;iy vd;Wk; jtwhd fhuz';fis bjhptpj;J vjph;kDjhuiu nky;KiwaPl;lhsuhdth; mtUila bgw;nwhh; tPl;ow;F mDg;gp itj;Jtpl;lhh; vd;Wk; bjhpa tUtjhYk;. nkYk; vjph;kDjhuuhdth; nky;KiwaPl;lhsUld; mtUila bgw;nwhh; tPl;ow;F mDg;gp itj;Jtpl;lhh; vd;Wk; bjhpa tUtjhYk;. nkYk; vjph;kDjhuuhdth; nky;KiwaPl;lhsUld; nrh;e;J thH tpUg;gg;gLtjhft[k;. mJkl;Lky;yhky; FHe;ijapd; vjph;fhyj;ij fUjpa[k;. nky;KiwaPl;lhsh; jug;gpy; bjhptpj;jpUe;Jk;. nky;KiwaPl;lhsuhdth; tprhuiz ePjpkd;wj;jpy; mjw;F xg;g[f;bfhs;s KoahJ vd;W rhl;rpak; mspj;Js;sij ghprPypf;ifapy;. nky;KiwaPl;lhsuhdth; ,e;j vjph;kDjhuUf;F vjpuhf tpthfuj;J nfhhp jtwhd kDit tprhuiz ePjpkd;wj;jpy; jhf;fy; bra;Jk;. vjph;kDjhuh; jug;gpy; tprhuiz ePjpkd;wj;jpy;

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nky;KiwaPl;lhsUld; nrh;e;J thH ntz;Lbkd;W kD jhf;fy; bra;jpUe;Jk;. vjph;kDjhuuhd ,e;j nky;KiwaPl;lhsh; nrh;e;J thH KoahJ vd;W kWg;g[ bjhptpj;Js;sij ghprPypf;ifapYk;. nky;KiwaPl;lhsh; jug;gpy; Twpa[s;s fhuz';fs; Fwpj;J nky;KiwaPl;lhsh; jug;gpy; tprhuiz ePjpkd;wj;jpy; jFe;j rhl;rpak; kw;Wk; Mtzk; K:yk; epU:g;gpf;fg;gltpy;iy vd;gij ghprPypf;ifapYk;. tprhuiz ePjpkd;wj;jpy; vr;;/vk;/X/gp/19-2011 tHf;fpy; gpwg;gpf;fg;gl;l jPu;g;ghizia mDrhpj;J vjph;nky;KiwaPl;lhsUld; nrh;e;J thH ve;jtpj Kaw;r;rpa[k; nkw;bfhs;shkYk;. tprhuiz ePjpkd;wj;jpy; gpwg;gpf;fg;gl;l jPh;g;ghizia mDrhpj;J vjph;kDjhuh; jd;Dld; nrh;e;J thH ntz;Lbkd ve;jtpj mwptpg;g[k; vjph;kDjhuUf;F mDg;gg;glhkYk; nky;KiwaPl;lhsh; jug;gpy; ,e;j nky;KiwaPL jhf;fy; bra;ag;gl;Ls;sJ vd;gij ghprPypf;ifapYk;. nky;KiwaPl;lhsh; jug;gpy; Twpa[s;s fhuz';fs; Vw;fj;jf;fjhf ,y;iy vd;Wk; bjhpa tUtjhYk;. ,e;j nky;KiwaPl;il ePjpapd; eyd; fUjp js;Sgo bra;tnj crpjkhdJ vd;W Kot[ bra;Jk; ,g;gpur;ridf;F ,t;thW jPh;t[

fhzg;gLfpwJ.”

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6. The cogent findings of the first Appellate Court reveals that all

the facts and evidences produced by the parties were considered and

adjudicated elaborately. Then, the first Appellate Court also arrived a

conclusion that the appellant has not established the allegation against the

wife and rejected the petition for dissolution of marriage.

7. Thus, this Court is of the considered opinion that the appellant

has not raised any acceptable substantial question of law for the purpose

of interfering with the findings of both the Courts. The judgments are not

only concurrent but also well considered. In the absence of any

acceptable evidence, both the Courts are right in rejecting the petition for